VARAD ENTERPRISES, PARBHANI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) The petitioner has approached this court, seeking exercise of powers under Article 226 of the Constitution of India, for quashing and setting aside letter dated 24.10.2011 issued by the District Collector, Jalna (Respondent No.2) and mandamus to him to issue 'Sanad' in favour of the Petitioner, granting permission for Non Agricultural use ("N.A. use" for short) in respect of lands bearing survey Nos. 238/3,4,5 and 6, for an area admeasuring 59,530 sq. meter, situated at Partur, District Jalna.

(3.) The petition concerns reluctance of Respondent No. 2 to grant permission for N.A. use.